Section 2(1)(h) in The Companies (Specification of definitions details) Rules, 2014

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The Companies (Specification of definitions details) Rules, 2014

(h)"electronic mode", for the purposes of clause (42) of section 2 of the Act, means carrying out electronically based, whether main server is installed in India or not, including, but not limited to-

(i)business to business and business to consumer transactions, data interchange and other digital supply transactions;

(ii)offering to accept deposits or inviting deposits or accepting deposits or subscriptions in securities, in India or from citizens of India;

(iii)financial settlements, web based marketing, advisory and transactional services, database services and products, supply chain management;

(iv)online services such as telemarketing, telecommuting, telemedicine, education and information research; and

(v)all related data communication services,

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Union of India - Subsection

Section 2(1)(h) in The Companies (Specification of definitions details) Rules, 2014